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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(1)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)decide the person or persons to whom a reconstituted plot is to be allotted; when such plot is to be allotted; and when such plot is not to be allotted to persons in ownership in common, decide the shares of such persons;